RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KRISHAN Kumar-respondent No. 2 is the father of Smt. Upasana, who was married to Ramesh Kumar in October, 1994. According to Krishan Kumar her marriage ran into rough weather soon after as the grievance of Ramesh Kumar and the members of his family was that she has not brought adequate dowry. She used to be given beating so that she felt coerced and brought Rs. 50,000/- from them.

(2.) ON 18.6.1995 at about 10.00 p.m. he reached the house of the in-laws of his daughter and he found them quarrelling with her daughter Upasana. Her daughter Ashu Bala also found them quarrelling with her sister. In the meantime his son Parmod Kumar also reached there and found them quarrelling with her. They quarrelled with them as well and gave them injuries.

(3.) KEEPING in view the larger interest of the family of the parents' side of Smt. Upasana and the family of her in-laws I do not allow the matter to go further and insist upon the production of Upasana and Sumant Kumar Luthra, though according to the provisions of Cr.P.C., only the injured can compound, as Smt. Upasana is stated to be in advanced stage of pregnancy and is not in a position to travel all the way from Abohar to Chandigarh. Furthermore her father is watchful of her interest. Smt. Upasana may open the matter if she feels that there has been no reconciliation between her and the members of the husband's family.